(1)The owner, agent or manager of every mine shall keep the following plans accurate and up-to-date, namely:-(a)a key plan with reference to the national grid showing the area duly demarcated in which operations for winning of petroleum or natural gas and ancillary operations are carried on;(b)a surface plan showing the location of all installations including wells, production facilities and pipe lines with their access routes, railways, power transmission lines, public roads, buildings or other permanent structures not belonging to the owner, rivers and water courses within the mine:Provided that the Chief Inspector of Mines may, by an order in writing, require to keep a plan extending to such distance from the mine boundary, as he may specify therein.
